NEELAM SHARMA Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS Public Interest Litigation petition was filed in this court and came up for consideration on 12.5.2006. On that date, respondents were directed to file reply. After filing reply, petitioner has also filed the rejoinder.

(2.) AFTER examining the entire controversy, the Division Bench of this Court made specific directions vide order dated 3rd May, 2007, whereby and whereunder the Municipal Corporation was directed to take steps to do the needful in terms of the said order.

(3.) RESPONDENT No. 3 has filed affidavit on 26.11.2013. It is apt to reproduce paras 1 and 2 of the same: